TRMONTHLY TRIBUNAL ARCHIVE
Read 54 LawLens analyses of National Company Law Appellate Tribunal decisions published in September 2026, covering key rulings, legal principles and case law.
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The Respondents filed a petition under Sections 241–242 of the Companies Act, 2013, alleging oppression and mismanagement in the Appellant, a company without share capital.
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The CIRP of Syska E-Retails LLP commenced on 17 June 2025.
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Proceedings under Sections 241–242 of the Companies Act, 2013 were brought before the NCLT. In I.A. No. 19/2021, the petitioners sought interim reliefs including access to company records, notice of shareholder meetin...
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The applicants, personal guarantors of M/s RGV Infra Project Ltd., had appealed orders admitting insolvency-resolution applications against them under Sections 95 and 100 of the Insolvency and Bankruptcy Code, 2016 (“...
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Swastik Spinners (India) Private Limited entered liquidation after its resolution plan was rejected.
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Sharon Solutions Limited had borrowed from UCO Bank, and its account was classified as an NPA on 31 December 2014.
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M/s. Sri Lakshmi Srinivasa Jute Mills Private Limited (“Corporate Debtor”) had statutory liabilities towards ESI contributions for the period 2012–2018, amounting to ₹13,38,30,616, in respect of four units covered und...
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The Appellant, an electricity distribution licensee, supplied electricity to Impex Metal & Ferro Alloys Ltd., the Corporate Debtor, during its CIRP.
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The Appellants, holding approximately 11.28% of the paid-up share capital of Vcare Technologies Private Limited, challenged the affairs of the Company under Sections 241–242 of the Companies Act, 2013.
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Metalite Eco Future Labs Pvt. Ltd. (“Corporate Debtor”) imported goods under the EPCG duty-exemption scheme in 2014–2015 and executed eight EPCG bonds in favour of Customs, supported by bank guarantees issued by Bank...
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HNPCL, an unlisted public company engaged in thermal power generation, and GOCL Corporation Limited, a listed public company, formulated a Scheme of Merger by Absorption under Sections 230–232 of the Companies Act, 20...
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Maylari Agro Products Ltd. was admitted into CIRP on 8 March 2021 under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”), and Mr. S. Viswanathan was appointed as the Interim Resolution Professional (“IRP”).
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The appeals arose from a common order dated 11 June 2026 passed by the NCLT, Chandigarh in IA Nos. 1975 and 1991 of 2023 in CP (IB) No. 66/CHD/PB/2019.
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The Appellant, a member of the suspended Board of Directors of Nimitaya Hotel & Resorts Ltd. (“Corporate Debtor”), challenged the NCLT’s order dated 14 August 2026.
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Axis Trustee Services Limited, acting as debenture trustee, filed a petition under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Talent Unlimited Online Services Private Limited (“Corporate Deb...
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The appellants were personal guarantors of Archon Engicon Ltd. and had executed a Deed of Guarantee dated 12 June 2014 in favour of the consortium of banks. They relied principally on Clause 24, which stated that the...
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The Applicant-Liquidator sought clarification of paragraph 56(iv) of the NCLAT’s earlier judgment dated 29 May 2026, which directed that the deposit of ₹54 crore made by JFC Finance (India) Limited (“JFC”) be returned...
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The appellant challenged an order dated 8 September 2025 passed in proceedings arising under Sections 433(E) and 433(F) of the Companies Act, 1956, by filing Company Appeal (AT) (Ins.) No. 1874 of 2025 under Section 6...
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Inlays India Private Limited (“Appellant”) challenged the order dated 4 February 2026 passed by the NCLT, Mumbai Bench, in CP/197(MB)/2025, by which the parties were directed to maintain status quo in proceedings conc...
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Ganton Projects Private Limited, originally incorporated as Ganton Aviation Private Limited on 7 September 2011, was subsequently renamed. Its name was struck off the Register of Companies on 7 June 2017 for persisten...
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The Appellant, acting as liquidator of M/s Brown Packaging Systems Pvt. Ltd., challenged the NCLT Mumbai Bench’s order dated 8 December 2025, which partly allowed his application for remuneration and granted ₹4,00,000...
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The five appeals were filed by personal guarantors of the corporate debtor against proceedings involving the Resolution Professional and financial creditors.
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Cheers Interactive (India) Private Limited was a closely held family company operating in the market-research/KPO sector and was treated by both sides as a quasi-partnership.
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Catalyst Trusteeship Limited filed a petition against JUD Cements Limited under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”), being CP (IB) No. 40 of 2026. Notice was issued on 2 June 2026, and the ap...
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Catalyst Trusteeship Limited had initiated proceedings under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) in CP (IB) No. 41 of 2026 against JSB Cement LLP.
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The Corporate Debtor obtained loans of ₹8 crore from Tata Capital Financial Services Ltd. and ₹4 crore from Hero Fincorp Ltd. for purchasing two six-colour C.I. Flexographic Press Machines.
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Suraksha Realty Ltd. (“Appellant”) had advanced loans to Mahavir Roads and Infrastructure Pvt. Ltd. (“Corporate Debtor”), allegedly secured by an equitable mortgage. After the Corporate Debtor entered CIRP on 21 Febru...
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The Appellant, a Japanese company, entered into contracts with the Respondent for supply of 1-Bromo Butane and Hydro Bromic Acid 48%. Although certain consignments were supplied, the Respondent failed to supply furthe...
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M/s Oasis Alcohol Ltd. obtained credit facilities from a consortium of cooperative banks, including Jankalyan Sahakari Bank Ltd. The appellants, including Ravindra Gopalkrishan Agarwal, Sunita Jayprakash Chitkote, Vij...
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The appeals arose from the CIRP of M/s Shubhkamna Buildtech Pvt. Ltd. and challenged the NCLT’s order dated 12.09.2022 approving the revised resolution plan dated 12.10.2019.
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Respondent No. 2, Buldana Urban Cooperative Credit Society Ltd., initiated a petition under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Respondent No. 1, Sachin Ghayal Sugar Pvt. Ltd., before...
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The Appellant, Sunil Kumar Dahiya, suspended Director of Vigneshwara Developers Private Limited, challenged the NCLT’s order dated 21 May 2026 reviving the Corporate Insolvency Resolution Process, appointing a new Int...
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Linkson International Ltd. (“Corporate Debtor”) was admitted into CIRP on a petition filed by Punjab National Bank under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”). The first respondent was appointe...
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The appeals arose from the NCLT, Ahmedabad’s order dated 17 June 2026 in I.A. No. 678 of 2026 in C.P. (IB) No. 269 of 2023, by which the application seeking reliefs and concessions for implementation of the sale of th...
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Genius Exports Private Limited was undergoing CIRP. The Committee of Creditors, consisting solely of the operational creditor, approved on 22.05.2022 a resolution plan submitted by Shri Digvijay Nath Tripathi, and the...
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The Appellant entered into a Facility Agreement dated 05.04.2021 with the Respondent. The Respondent subsequently filed a petition under Section 7 of the Insolvency and Bankruptcy Code, 2016 (“IBC”), claiming approxim...
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The appellants purchased Seam Industries Limited (“Corporate Debtor”) as a going concern during liquidation proceedings, which commenced on 30 June 2021.
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The Appellants challenged the NCLT’s orders dated 22 July 2025 concerning proceedings under Sections 241 and 244 of the Companies Act, 2013. In Company Appeal (AT) No. 184 of 2026, the NCLT rejected the Appellants’ ap...
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Rathi Powertech Global Pvt. Ltd., the Respondent in the underlying company appeal, filed I.A. No. 5813 of 2026 under Rule 11 of the National Company Law Appellate Tribunal Rules, 2016, seeking recall or modification o...
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Laxmi Pipes Ltd., the corporate debtor, was undergoing CIRP before NCLT, Chandigarh Bench-II, in proceedings initiated by Praveen Kumar Garg, proprietor of M/s GSV Products. The corporate debtor had admitted an operat...
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The appellant, an operational creditor, supplied goods through multiple transactions to the respondent-corporate debtor and raised approximately 132 invoices. Alleging non-payment of operational debt amounting to ₹3,6...
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Bhagwati Trading Co., the operational creditor, initiated proceedings under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Prajit Prasannan.
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The appellant, an ex-director/promoter of Vigneshwara Developers Pvt. Ltd. (“Corporate Debtor”), challenged the NCLT’s order dated 10 October 2019 admitting the Corporate Debtor into CIRP under Section 7 of the Insolv...
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The appellant, a director and personal guarantor of M/s Veer Wires Private Limited, guaranteed credit facilities sanctioned by Abhyudaya Co-operative Bank Ltd. to the corporate debtor. The corporate debtor’s accounts...
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Prime Impex, the Operational Creditor, initiated proceedings under Section 9 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) against Shalfeyo Industries Private Limited (“Corporate Debtor”), and the CIRP was admit...
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The appellants challenged two orders passed by the NCLT, Kolkata Bench, in Transfer Petition No. 26(KB)2025: the order dated 12 December 2025 challenged in Company Appeal (AT) No. 55 of 2026, and the order dated 13 Fe...
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Talwalkars Better Value Fitness Limited (“Corporate Debtor”) was admitted to CIRP on 11 January 2021 and ordered into liquidation on 28 April 2022, with the Respondent appointed as Liquidator.
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The appellants were opposite parties in C.P. No. 65/CHD/HRY/2026, filed by Sanjeev Chaudhary before the NCLT, Chandigarh Bench, seeking investigation into the affairs of Rock Bottom Mines Private Limited under Section...
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Respondent No. 1, Loveleen Dhaliwal Singla, instituted Company Petition No. 16/CHD/2025 under Sections 241–242 read with Sections 94, 96, 101, 136, 180, 173 and 447 of the Companies Act, 2013, alleging oppression and...
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The appellants, individual homebuyers, challenged the NCLT, Mumbai Bench’s orders dated 18 November 2025 in I.A. Nos. 3892 and 3893 of 2025 in CP (IB) No. 285 of 2024, by which their applications were dismissed as pre...
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The appellant challenged the NCLT, Indore Bench’s order dated 17 April 2026 passed in CP (IB) No. 60 of 2021.
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The Appellant, an ex-director of Superfine Metals Pvt. Ltd. (“Corporate Debtor”), challenged the NCLT Mumbai Bench-II order admitting Central Bank of India’s application under Section 7 of the Insolvency and Bankruptc...
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Somani Worsted Limited (“Appellant”) initially paid ₹13.60 crore to AEZ Infratech Private Limited under an MoU dated 8 January 2010 for booking commercial space.
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Gujarat Hydrocarbons and Power SEZ Ltd. (“GHPSL”), the principal borrower, had obtained a ₹100 crore credit facility from SREI Infrastructure Finance Ltd. (“SREI”) in 2011, guaranteed by Assam Company India Ltd. (“ACI...
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